REENA MURLI JETHMALANI Vs. RENU MOTI LALLA

JUDGEMENT

(1.) "Whether the proceedings in Crl.Misc.No.159/2017 on the file of MMTC-I, Bengaluru against the petitioner are the abuse of the process of the Court?" is the question involved in this case.

(2.) Respondent is mother-in-law of the petitioner. The marriage of the petitioner and respondent's son Manoj Lalla was solemnized on 24.12.2015. Thereafter, the petitioner and her husband stayed in USA for some time. Respondent also joined them in April, 2016. The relationship between the parties have become sour.

(3.) Respondent filed Crl.Misc.No.159/2017 against the petitioner under Section 12 of the Protection of Women from Domestic Violence Act , 2005 (for short 'D.V.Act") before the Trial Court alleging that the petitioner has subjected her to domestic violence and sought protection order from mental and physical abuse by the petitioner.